After Prisoner’s Cardiac Tests At Trichy Government Hospital Were Reported Normal, Madras HC Closes Mother’s Treatment Plea

The petitioner sought a direction for appropriate medical treatment at the Government Hospital, Tiruchirappalli, for her son, Mohan Raj @ Prabhu Deva, a convict prisoner at Central Prison, Trichy.

She stated that he had recurring chest pain, that his condition was deteriorating, and that her representation dated 5 October 2026 had not been considered

The State produced medical records showing that he had been examined in the Cardiology Department at Mahatma Gandhi Memorial Government Hospital, Trichy, on 19 October 2026, including ECG, TMT and echocardiogram tests

The petition sought a direction to respondents 1 to 3 to provide treatment based on the representation

The order cites no statute, precedent, or specific legal test governing medical care for prisoners.

The Court resolved the petition on the evidence before it, particularly the medical certificate and treatment particulars produced by the State

The Court considered the State’s medical records, which showed that the prisoner had been taken to the hospital’s Cardiology Department and had undergone ECG, TMT and echocardiogram tests, all reported as normal

On that basis, it concluded that the petitioner’s apprehension had been addressed and that no further direction was required

It closed the writ petition without issuing further directions